Madhya Bharat Khadi and Village Industries Board Order, 1958

The Madhya Bharat Khadi and Village Industries Board Order, 1958

Published vide Notification Gazette of India, 1958 Part 2, Section 3(i), p. 1210

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G.S.R 1164, dated 4th December, 1958. - In exercise of the powers conferred by sub-section (1) of Section 4 of the Inter-State Corporations Act, 1957 (38 of 1957), the Central Government, after consulting the Governments of the States of Madhya Pradesh and Rajasthan, approves the scheme forwarded by the Government of Madhya Pradesh relating to the reconstitution of the Madhya Bharat Khadi and Village Industries Board, a corporation established under the Madhya Bharat Khadi and Village Industries Act, 1955 (Madhya Bharat Act No. 24 of 1955) and now functioning in parts of the States of Madhya Pradesh and Rajasthan, and for the purpose of giving effect to the said scheme ,the Central Government hereby makes the following Order, namely:-

1. Short title.- This Order may be called the Madhya Bharat Khadi and Village Industries Board Order, 1958.
2. Definitions.- In this Order, unless the context otherwise requires,-

(a) "Board" means the Madhya Bharat Khadi and Village Industries Board constituted under the Madhya Bharat Khadi and Village Industries Act, 1955 (Madhya Bharat Act 24 of 1955);

(d) "Sunel Tappa " means the territories specified in Clause (d) of sub-section (1) of Section 10 of the States Reorganisation Act, 1956 (37 of 1956).

3. Exclusion of Sunel Tappa from the operation of the existing Board.- With effect from such date as the Government of Madhya Pradesh may, by notification, specify in this behalf (hereinafter referred to as the "specified date") the Board shall cease to function and operate in the Sunel Tappa.
4. Adaptation and modification of the Madhya Bharat Khadi and Village Industries Act, 1955.- As from the specified date, the Madhya Bharat Khadi and Village Industries Act, 1955 (Act No. 24 of 1955) shall have effect subject to the modification indicated below:-

Section 10. - In Clause (d) of sub-section (2), for the words 'Madhya Bharat' the words 'Madhya Pradesh' shall be substituted.